ORIENTAL INSURANCE CO LTD Vs. OBALESHWAR

JUDGEMENT

(1.) These appeals are preferred by the appellant-Insurance Company against the common judgment and award passed by the Labour Officer and Commissioner for Workmen's Compensation, Sub Division-II, Bellary (for short 'Commissioner') WCA.NF. Nos.456 to 458/2005 dated 30.10.2008 wherein the compensation was awarded at Rs. 70,944/-, 79,693/- and Rs. 60,131/- to the petitioners respectively with interest at the rate of 12% p.a.

(2.) I have heard the learned counsel for the appellants and the learned counsel for respondent no.1 in all these appeals. Respondent No.2 in all these appeals, who is the owner of the offending vehicle, though served remained unrepresented.

(3.) Factual matrix of the case is as under: